Gujarat High Court
Commissioner Of Income Tax Iv vs Nima Specific Family Trust on 5 September, 2023
Author: Biren Vaishnav
Bench: Biren Vaishnav, Bhargav D. Karia
NEUTRAL CITATION
C/TAXAP/1089/2011 ORDER DATED: 05/09/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 1089 of 2011
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COMMISSIONER OF INCOME TAX IV
Versus
NIMA SPECIFIC FAMILY TRUST
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Appearance:
MR.VARUN K.PATEL(3802) for the Appellant(s) No. 1
MR B S SOPARKAR(6851) for the Opponent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE BIREN VAISHNAV
and
HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 05/09/2023
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE BIREN VAISHNAV) Having regard to the fact that the tax effect is less than Rs.1 Crore and as prescribed under the extant notification issued by the department, having low tax effect the appeal cannot be continued, the appeal stands disposed of accordingly, reserving liberty to revenue to revive this appeal in the event of tax effect being more or the appeal failing under any of the exceptions carved out under the exemption notifications.
(BIREN VAISHNAV, J) (BHARGAV D. KARIA, J) DIVYA Page 1 of 1 Downloaded on : Sat Sep 16 16:04:29 IST 2023